Section 38(3)(iii) in The Hyderabad Agricultural Debtors Relief Act, 1956

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3)(iii) in The Hyderabad Agricultural Debtors Relief Act, 1956

(iii)If the Court passed an order for the delivery of possession of any property under clause (v) of sub-section (2) of section 32 such order shall on the application be executed by the Court as if it were a decree passed by it.

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State of Maharashtra - Subsection

Section 38(3)(iii) in The Hyderabad Agricultural Debtors Relief Act, 1956